Section 2 in Himachal Pradesh State Legal Services Authority Regulations, 1996
2. Definitions.
(1)In these regulations, unless the context otherwise requires,-(a)"Act" means the Legal Services Authorities Act, 1987 (39 of 1987);(b)"Committee" means the High Court Legal Services Committee;(c)"High Court" means the High Court of Himachal Pradesh;(d)"Rules" means the Himachal Pradesh State Legal Services Authority Rules, framed under the Act.(2)All other words and expressions used in these regulations, but not defined, shall have the same meanings as are assigned to them in the Act or the rules framed, thereunder.Chapter-II High Court Legal Services Committee
